Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed by defendant No.6 against the final judgment and order dated 30.01.2014 passed by the High Court of Judicature for Rajasthan, Bench at Jaipur in CRP No.400 of 2001 whereby the High Court allowed the revision petition filed by the respondent Nos.1 to 5 herein and set aside the order dated 22.02.2001 passed by the Presiding Officer, Rajasthan Wakf Tribunal, Jaipur, wherein the Tribunal decreed the suit filed by the plaintiff-respondent No.6 herein against defendant Nos. 1 to 5 in respect of the suit land.
(3.) In order to appreciate the issue involved in the appeal, which lies in a narrow compass, it is necessary to state the relevant facts infra.;